JASWINDER SINGH @ SHINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The learned Senior Counsel appearing for the appellant-accused and the learned Government Advocate appearing for the State were ad idem that the impugned judgment is slightly incomprehendable; a remand would have been ideal. But, once the conviction by the Trial Court was reversed and the accused acquitted by the High Court, then a remand was made in which the impugned judgment affirming the conviction was passed, which has persuaded us to go into the merits. The offense is of the year 1999, a double murder having occurred on 14/10/1999 at about 06:00 pm and an FIR having been registered at 10:15 am on the very next day. Only one of the accused is in appeal before us, who was alleged to be the driver of the vehicle in which the assailants came and whose role in the crime proper, as we will presently see, was not fully established considering the entire circumstances.